Section 17(2) in Maharashtra Land Improvement Schemes Act, 1942
(2)Such authority as well as a Board shall have the same powers for summoning and enforcing the attendance of any person and examining him on oath and compelling the production of documents as are vested in the revenue officers under [the [Code] [These words were substituted for the words and figures 'the Bombay Land Revenue Code, 1879' by Bombay 30 of 1958, section 12(1).]].
